Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 8] [Entire Act] State of Assam - Subsection Section 8(2) in Assam Municipal Act, 1956 (2)While such exception as aforesaid remains in force the Chief Commissioner may make rules for the guidance of the Board and public officers in respect of the matter expected the operation of the said provisions.
